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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in Rajasthan Electricity Regulatory Commission (Service) Regulations, 2005

(2)The service rendered by such person prior to absorption in the Commission in the parent Department/Organisation shall be counted as continuous service for all purposes, including terminal benefits, like pension, gratuity etc.